VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 11 of the petition, it is declared that the accused has no criminal history.

(3.) Ld. Counsel for the petitioner drew attention of this court to paragraph 1 and submits that the present case is a counter blast to the FIR registered against Jasvir under POCSO Act. Ld. counsel further argues that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.